COURT ARCHIVE

Gujarat High Court judgments, 1996

425 judgments · page 13 of 22

High Courts24 Jun 1996

State of Gujarat Vs Koli Chunilal Savji and Another

Gujarat High Court · (2000) 4 GLR 3277

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 498(A), 498A

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High Courts24 Jun 1996

Gujarat State Road Transport Corporation and Others Vs Yusuf Ali Ahmed Ali through his Legal Heirs and Lrs.

Gujarat High Court · (1996) 3 GLR 705

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 16Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 2(f), 2(h), 3, 4Land Acquisition Act, 1894 — Section 4

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High Courts24 Jun 1996

Kesarbhai Bhagwanbhai and Another Vs State of Gujarat and Others

Gujarat High Court · (1997) 3 GLR 2142

Constitution of India, 1950 — Article 226, 227

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High Courts21 Jun 1996

Associated Cement Co. Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · (1997) 1 GLR 328

Bombay Weights and Measures (Enforcement) Act, 1958 — Section 23, 24, 25, 27, 28Constitution of India, 1950 — Article 226

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High Courts21 Jun 1996Allowed

Bank of India Vs Vijay Ramniklal Kapadia and Others

Gujarat High Court · AIR 1997 Guj 75 : (1997) 1 CivCC 665 : (1997) 89 CompCas 534 : (1996) 3 GLR 481 : (1997) 3 RCR(Civil) 502

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 31(2)

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High Courts21 Jun 1996Dismissed

Narmadaben R. Ganchi and Others Vs Competent Authority and Additional Collector (ULC) and Others

Gujarat High Court · AIR 1997 Guj 76 : (1997) 3 GLR 2208

Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 21(2), 33

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High Courts20 Jun 1996

Garden Silk Mills Ltd. Vs Deputy Commissioner of Income Tax (Assessment) (No. 1)

Gujarat High Court · (1996) 135 CTR 409 : (1996) 222 ITR 27 : (1997) 92 TAXMAN 22

Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts20 Jun 1996

Aadambhai Jan Mahmad Vs Collector, Banaskantha and Others

Gujarat High Court · (1997) 1 GLR 456

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 8Constitution of India, 1950 — Article 226, 227

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High Courts19 Jun 1996

Palanpur Kariana Merchants Vs State of Gujarat

Gujarat High Court · (1996) 3 GLR 168

Gujarat Municipalities Act, 1963 — Section 101(c)

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High Courts19 Jun 1996

Oil and Natural Gas Corporation Ltd. Vs Padhiyar Bhikhabhai Budhabhai and Others

Gujarat High Court · (1996) 06 GUJ CK 0019

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High Courts18 Jun 1996

Dahyabhai Khushalbhai Ahir and Others Vs State of Gujarat

Gujarat High Court · (1996) 3 GLR 845

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 343

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High Courts18 Jun 1996

Bhil Ambalal Bhanaji Vs State of Gujarat and Another

Gujarat High Court · (1998) 1 GLR 172

Constitution of India, 1950 — Article 226

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High Courts18 Jun 1996

Mayaben Arjunsinh Vasadia Vs Arjunsinh Dhirajsinh Vasadia and Others

Gujarat High Court · (1996) 3 GLR 35

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2(4), 225, 234, 250Penal Code, 1860 (IPC) — Section 114, 120B, 191, 192, 193

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High Courts17 Jun 1996

Harivallabh Parikh Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 638

Civil Procedure Code, 1908 (CPC) — Section 104, 115, 96Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439

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High Courts17 Jun 1996

Nirish Sureshkumar Shah Vs Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1996) 3 GLR 438

Constitution of India, 1950 — Article 14, 21, 226

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High Courts28 May 1996

Gopalla Ghisulal Chhipa (Since Decd.) through his heirs and LRs. Vs State of Gujarat

Gujarat High Court · (1999) 1 GLR 546

Penal Code, 1860 (IPC) — Section 161

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High Courts23 May 1996

State of Gujarat Vs Virbhadrasinh Govubha Gohil and Another

Gujarat High Court · (1997) 1 GLR 860

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201

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High Courts08 May 1996

Daulatshinhji Savanthsinhji Solanki and Others Vs Executive Engineer, Himatnagar and Others

Gujarat High Court · AIR 1997 Guj 64

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 21, 38, 38(2)

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High Courts06 May 1996

Karnavati Fincap Ltd. and Alka Spinners Ltd. Vs Securities and Exchange Board of India

Gujarat High Court · (1996) 87 CompCas 186

Civil Procedure Code, 1908 (CPC) — Section 30Securities and Exchange Board of India Act, 1992 — Section 11, 11(3), 11B, 12Securities Contracts (Regulation) Act, 1956 — Section 2

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High Courts04 May 1996

Gujarat Municipal Finance Board Vs Deputy Commissioner of Income Tax

Gujarat High Court · (1996) 134 CTR 296 : (1996) 221 ITR 317

Income Tax Act, 1961 — Section 10(20A), 147, 148, 28

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